Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Uttar Pradesh - Subsection Section 48(1) in The General Rules (Civil), 1957 (1)A summons for the production of any register or book belonging to the office of a Sub-registrar shall be addressed to the District Registrar and not direct to the [Sub-registrar] [Vide Rule 256 of the Registration Manual, Part II (1916).].
